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Chhattisgarh High Court judgments, 2014

560 judgments · page 23 of 28

High Courts04 Mar 2014

Rishabh Dev Mandir Trust Vs Mahadev Lal Agarwal

Chhattisgarh High Court · (2014) 3 CGLJ 539 : (2014) 3 MPHT 8 : (2014) 4 MPJR 40

Civil Procedure Code, 1908 (CPC) — Section 100, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 3, 3(2)Transfer of Property Act, 1882 — Section 106, 106(1)
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High Courts04 Mar 2014

Ramadhar Singh Vs State of Chhattisgarh

Chhattisgarh High Court · (2014) 3 MPHT 36 : (2014) 3 MPJR 77

Constitution of India, 1950 — Article 311(2), 320, 320(3)Penal Code, 1860 (IPC) — Section 376Prevention of Corruption Act, 1988 — Section 13(1)(d)(i), 13(2), 7
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High Courts03 Mar 2014Dismissed

Ramlal Vs Tulsi Ram

Chhattisgarh High Court · (2014) 3 CGLJ 369 : (2014) 3 MPHT 1 : (2014) 3 MPJR 70

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15, 19, 4
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High Courts03 Mar 2014Dismissed

Karan Singh Vs State of Chhattisgarh

Chhattisgarh High Court · (2014) 2 CGLJ 597 : (2014) 3 MPJR 30

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154, 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts26 Feb 2014Allowed

Chhedisao Vs Ranglal

Chhattisgarh High Court · (2014) 3 CGLJ 21

Chhattisgarh Land Revenue Code, 1959 — Section 165, 165(6), 170BConstitution of India, 1950 — Article 227, 341, 342
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High Courts26 Feb 2014Allowed

Pankaj Kumar Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 230

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 376, 506
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High Courts26 Feb 2014Partly Allowed

Madkami Budhra Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 284

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts25 Feb 2014

Mithun Gendre Vs State of Chhattisgarh

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 332 : (2014) 2 CGLJ 510

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173(5), 311, 313Evidence Act, 1872 — Section 145, 165Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts21 Feb 2014Partly Allowed

Chief Executive Officer Vs Ghandrika Bai

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 182 : (2014) 3 CGLJ 404 : (2014) 4 LLN 108

Employees Compensation Act, 1923 — Section 10, 30Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 26, 28, 5
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